Citation : 2023 Latest Caselaw 3400 Bom
Judgement Date : 5 April, 2023
1/2 3 IA-1038-23.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.739 OF 2022
WITH
INTERIM APPLICATION NO.1038 OF 2023
Narhari Narayan Satam @ Pankaj .. Applicant
Versus
The State of Maharashtra .. Respondent
WITH
CRIMINAL APPEAL NO.618 OF 2022
WITH
INTERIM APPLICATION NO.2270 OF 2022
Bhushan Ramchandra Satam .. Appellant
Versus
The State of Maharashtra .. Respondent
WITH
CRIMINAL APPEAL NO.300 OF 2023
WITH
INTERIM APPLICATION NO.2477 OF 2022
Puranshankar Rajnarayan Mishra .. Appellant
Versus
The State of Maharashtra .. Respondent
...
Mr.J.B.Shetty for the Appellant in APEAL/739/22 and for the
Applicant in IA/1038/23.
Mr.Sarthak P. Shetty with Mr.Rohin Chavan and Mr.Dnyanesh
Bhatkhande for the Appellant in APEAL/618/22 and for the
Applicant in IA/2270/22.
M.M.Salgaonkar
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2/2 3 IA-1038-23.odt
Mr.S.J.Shelke with Mr.Sandesh More for the Appellant in
APEAL/300/23 and for the Applicant in IA/2477/22.
Ms.Anamika Malhotra, A.P.P. for the State.
...
CORAM: BHARATI DANGRE, J.
DATED : 05th APRIL, 2023
7P.C:-
1. Let the learned counsel appearing for the Appellant in the respective Appeals, who have been incarcerated over a period of eight years, prepare a chart depicting the role attributed to them in the judgment and the material relied upon by the learned Judge, before convicting them.
Let the chart be furnished prior to 17/04/2023 and copy of the same shall also be made available to the learned A.P.P.
2. Re-notify to 17/04/2023. To be listed under caption, 'First on Board'.
( SMT. BHARATI DANGRE, J.)
M.M.Salgaonkar
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